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Himachal Pradesh High Court

Deepak Chandel vs State Of H.P. & Others on 5 May, 2020

Bench: L. Narayana Swamy, Jyotsna Rewal Dua

    IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA

                                                CWP No. 1405 of 2020
                                Date of decision: 05.05.2020
    _____________________________________________________




                                                                           .
    Deepak Chandel                                  .....Petitioner





                               Versus





    State of H.P. & others                      ...Respondents
    _____________________________________________________
    Coram:
    The Hon'ble Mr. Justice L. Narayana Swamy, Chief Justice
    The Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge.





    Whether approved for reporting?1
    _______________________________________________
    For the petitioner :                Mr. Jyotirmay Bhatt, Advocate, through
                        r               Video Conferencing.

    For the respondents:                Mr. Ashok Sharma, Advocate General

                                        with Mr. Ajay Vaidya, Senior Additional
                                        Advocate General and Mr. Adarsh
                                        Sharma, Additional Advocate General, for
                                        respondents No. 1 to 3, through Video
                                        Conferencing.



                                        Mr. Sudhir Thakur, Senior Advocate, with
                                        Mr. Karun Negi, Advocate, for respondent




                                        No. 4, through Video Conferencing.





    L. Narayana Swamy, Chief Justice                   (Oral)

Learned Counsel for the petitioner submits that the petitioner has already availed an alternative remedy by preferring an appeal before the Appellate Authority and the same is still pending.

2. In view of the submission of the learned Counsel for the petitioner, it is for the Appellate Authority to consider the appeal and pass an appropriate order.

Whether the reporters of Local Papers may be allowed to see the judgment?

3. In respect of change of Head Quarter, the representation filed by the petitioner before the Competent Authority is stated to be still pending. If that is so, the respondents .

may act upon his representation.

4. In view of the fact that the petitioner has availed alternative efficacious remedy, it is impermissible for this Court to entertain this petition, at this stage.

5. With these observations, the writ petition is disposed of reserving liberty to the petitioner to approach the Court, after the decision of the appeal, if he is still aggrieved.

6. Pending application(s), if any, also stands disposed of.

(L. Narayana Swamy) Chief Justice.

    May 5, 2020                               (Jyotsna Rewal Dua)
     (hemlata)                                        Judge.





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